Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 4 in The M.P. Swayatta Sahakarita Madiiyastham Parishad Niyam, 2006 4. Working days and working hours. - The working days and working hours of the Arbitration Council shall be in accordance with the notification of the Arbitration Council.
